Section 13 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
13. Procedure at meetings of Council.
(1)The chairman, and, in the absence of the chairman, vice-chairman elected by the members shall preside at a meeting of the Council.(2)All questions at a meeting of the Council shall be decided by the votes of the majority of the members present and voting and, in the case of an equality of votes, the chairman for the time being may, in addition to his vote as a member of the Council exercise a second or a casting vote.(3)Three members shall form a quorum at a meeting of the Council:Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.(4)The vice-chairman shall be elected in the first meeting of the Council by majority of the members present and voting.
